3.2021 Present: Ms. Vandna vs Mr. Rohit
2021 Latest Caselaw 1492 HP

RSA No. 247 of 2020

.

1.3.2021 Present: Ms. Vandna, Advocate, for the appellant.

Mr. Rohit, Advocate, for the respondents. CMP No. 10914 of 2020

By way of instant application, filed under Order XLI,

rule 5 and Order XXXIX, rules 1 and 2 CPC read with S.151

CPC, prayer has been made on behalf of appellant for staying

the operation and execution of judgment and decree 15.1.2019

passed by learned Additional District Judge-I, Kangra at

Dharamshala in Civil Appeal No. 31-D/XIII/2018, restraining

the non-applicants from interfering in the suit land, in any

manner, whatsoever. Learned counsel for the respondents prays

for and is granted three weeks' time to file reply to the

application.

In the meanwhile, parties to the lis are directed to

maintain status quo qua nature and possession of the suit

property.

Copy Dasti.

(Sandeep Sharma) Judge March 1, 2021 (vikrant)